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Supreme Court Of India judgments, 2020

771 judgments · page 16 of 39

Supreme Court18 Jun 2020Allowed

Rana Nahid @ Reshma @ Sana & Anr Vs Sahidul Haq Chisti

Supreme Court Of India · (2020) 7 SCC 657 : (2020) 7 JT 576 : 2020 (8 ) Scale 1 : (2020) 2 Crimes 265

Constitution Of India, 1950 — Article 14Code Of Criminal Procedure, 1973 — Section 30, 125, 125(1), 126, 127, 128Muslim Women (Protection Of Rights On Divorce) Act, 1986 — Section 2(c), 3, 3(1), 3(1)(a), 3(1)(c), 3(1)(d), 3(2), 3(3), 3(4), 4, 4(c), 4(1), 4(2), 5, 7, 31
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Supreme Court18 Jun 2020Allowed

Surendra Kumar Bhilawe Vs New India Assurance Company Limited

Supreme Court Of India · AIR 2020 SC 3149 : (2020) 6 JT 467 : (2020) 7 Scale 791 : (2020) 2 CPR 82 : (2020) ACJ 1904

Sale Of Goods Act, 1930 — Section 19, 20Indian Contract Act, 1872 — Section 10, 23, 24Motor Vehicle Act, 1988 — Section 2(19), 2(30), 39, 40, 41, 50, 51, 66, 69, 82, 84(g), 86(c), 146, 157, 177, 192A
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Supreme Court18 Jun 2020Allowed

D. Devaraja Vs Owais Sabeer Hussain

Supreme Court Of India · AIR 2020 SC 3292 : (2020) 7 SCC 695 : (2020) 7 JT 81 : 2020 (8 ) Scale 234 : (2020) 3 SCC(Cri) 442 : (2020) CriLJ 3745 : (2020) 2 Crimes 235

Indian Penal Code, 1860 — Section 34, 120B, 166, 167, 219, 220, 323, 330, 342, 343, 348, 381, 506BCode Of Criminal Procedure, 1973 — Section 161, 197, 197(1), 197(2), 245, 397(2), 482Karnataka Police Act, 1963 — Section 170
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Supreme Court18 Jun 2020Dismissed

Mustak @ Kanio Ahmed Shaikh Vs State Of Gujarat

Supreme Court Of India · AIR 2020 SC 2799 : (2020) 7 SCC 237 : (2020) 6 JT 598 : 2020 (8 ) Scale 55 : (2020) 2 Crimes 223

Code Of Criminal Procedure, 1973 — Section 157, 313Indian Penal Code, 1860 — Section 307, 114Arms Act, 1959 — Section 25(1)(B)(a)
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Supreme Court18 Jun 2020Allowed

Subhash Sahebrao Deshmukh Vs Satish Atmaram Talekar And Others

Supreme Court Of India · AIR 2020 SC 3324 : (2020) 6 SCC 625 : (2020) 7 Scale 762 : (2020) CriLJ 3498 : (2020) 3 SCC(Cri) 277 : (2020) 2 Crimes 254

Code Of Criminal Procedure, 1973 — Section 156(3), 173, 173(2), 173(8), 190(1)(a), 200, 202, 203, 398, 399, 401(2)Indian Penal Code, 1860 — Section 34, 114, 120B, 420, 467, 468
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Supreme Court17 Jun 2020Allowed

Siri Chand (Deceased) Thr. Lrs Vs Surinder Singh

Supreme Court Of India · AIR 2020 SC 3249 : (2020) 6 SCC 288 : (2020) 6 JT 350 : (2020) 8 Scale 47

East Punjab Urban Rent Restriction Act, 1949 — Section 13Registration Act, 1908 — Section 2(7), 17(d), 17(1)(d)Transfer Of Property Act, 1882 — Section 106
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Supreme Court15 Jun 2020Dismissed

Vinodchandra Sakarlal Kapadia Vs State Of Gujarat And Ors

Supreme Court Of India · AIR 2020 SC 5138 : (2020) 6 JT 505 : 2020 (8 ) Scale 99 : (2020) 4 GLR 2800 : (2020) 2 GLH 651

Constitution Of India, 1950 — Article 19(1)(f), 46, 48, 51A(g), 246, 254(1), 341, 342Limitation Act, 1963 — Article 65Bombay Tenancy And Agricultural Lands Act, 1948 — Section 14, 17, 17B, 27, 32, 32(1), 32(1A), 32(1B), 32(4), 32A, 32F, 32(1F), 32H, 32I, 32I(3), 32O, 32P, 32P(4), 32P(5), 32P(7), 32P(8), 32PP, 32PPP, 32QQ, 32R, 32U, 33, 33(1), 43, 43(1), 43(1D), 63, 63A, 64, 84C, 88B, 88E, 321, 320
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Supreme Court15 Jun 2020Allowed

Inspector General Of Registration, Tamil Nadu And Ors Vs K. Baskaran

Supreme Court Of India · AIR 2020 SC 3194 : (2020) 6 JT 296 : 2020 (8 ) Scale 68

Tamil Nadu Stamp (Prevention Of Undervaluation Of Instruments) Rules, 1968 — Rule 4, 4(1), 4(2), 4(3), 4(5), 5, 6, 7, 11A, 4(3)(c)Prevention Of Food Adulteration Rules, 1955 — Rule 7(3)Indian Stamp Act, 1899 — Section 12(3), 13(2), 18A, 22A, 22A(1), 47(2), 47(3), 47(5), 47(6), 47A, 47A(1), 47A(2), 47A(3), 47A(5), 47A(6), 47A(7), 47A(8), 49B, 76A, 85B(1), 94A, 115, 117
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Supreme Court15 Jun 2020Disposed Of

Warad Murti Mishra Vs State Of Madhya Pradesh And Anr

Supreme Court Of India · (2020) 7 SCC 509 : (2020) 6 JT 330 : (2020) 7 Scale 775

Constitution Of India, 1950 — Article 309Madhya Pradesh Civil Services (General Conditions Of Service) Rules, 1961 — Rule 3, 3A, 4, 5, 6, 7, 8, 8(1), 8(4), 8(5), 8(6), 8(7), 12, 12(a)(ii), 12(1), 12(1)(a) , 12(1)(f), 12(2), 12(3), 12(4), 13, 23Madhya Pradesh State Administrative Service (Classification, Recruitment And Conditions Of Service) Rules, 1975 — Rule 13, 13(1), 13(2), 13(3), 13(6), 13(7), 23
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Supreme Court12 Jun 2020

Ficus Pax Private Ltd. & Ors Vs Union Of India & Ors

Supreme Court Of India · (2020) 4 SCC 810 : (2020) 6 JT 212 : 2020 (8 ) Scale 209 : (2020) 167 FLR 235 : (2020) 2 LLN 529 : (2020) LLR 579

Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 21, 300ADisaster Management Act, 2005 — Section 10(1), 10(2), 10(2)(1), 72
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